Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Uttar Pradesh - Subsection Section 37(1) in The U.P. Land Revenue Act, 1901 (1)The [State Government] [Substituted by A.O. 1950.] may prescribe proper fees for mutation in the registers :Provided that no fee for a single mutation shall exceed [five] [Substituted by U.P. Act No. 1 of 1951.] rupees.
